JASPREET SINGH ,J. - (1.) These are a bunch of writ petitions which involve similar questions of law and facts. In all the connected petitions, the order passed by the U.P. State Transport Appellate Tribunal at Lucknow has been assailed whereby the appeals of the respective writ petitioners purporting to be under Section 89 of the Motor Vehicles Act, 1988 has been dismissed on the ground of being barred by beyond limitation by the State Transport Appellate Tribunal.
(2.) Since, the State Transport Appellate Tribunal while passing the impugned orders rejecting the in various appeals, has taken a similar line of reasoning and the respective orders reflect the same reasons, accordingly, all the above writ petitions were connected and have been heard and are being finally decided by this common judgment, which shall be applicable in all the connected petitions.
(3.) This Court before dealing with the respective submissions finds it convenient to briefly narrate the facts of the Writ Petition No.25976 (M/S) of 2018 while in respect of the other connected petitions, only the relevant dates are being mentioned as the grounds in the other petitions are more or less the same. The petitioner of the Writ Petition No.25976 (M/S) of 2018 has challenged the order dated 20.04.2018 whereby the appeals preferred by the petitioner bearing No.70/2016 and 71/2016 have been dismissed by the U.P. State Transport Appellate Tribunal holding the same to be barred by limitation.;